N.Packiya Lakshmi @ Kamala vs P.Nagarajan (Died) ...1St
2022 Latest Caselaw 369 Mad

                                                                           C.M.A.(MD)No.471 of 2011

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 06.01.2022

                                                       CORAM :

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                            C.M.A.(MD)No.471 of 2011
                                                     and
                                              M.P(MD)No.2 of 2011

                  N.Packiya Lakshmi @ Kamala                   ...Appellant/1st Respondent

                                                         Vs.
                  1.P.Nagarajan (Died)                         ...1st Respondent/Petitioner

                  2.Panneer Doss
                  3.V.Palanichamy                              ...2nd & 3rd Respondents/
                                                                       2nd & 3rd Respondents
                  4.N.Mahalakshmi                              ...4th Respondent

                  (R4 brought on record as LRs of deceased R1, vide order,
                  dated 10.03.2017 made in CMP(MD)Nos.242 to 244 of 2017
                  in C.M.A(MD)No.471 of 2011 by VMVJ)

                  PRAYER: Civil Miscellaneous Appeal filed under Section 28 of the Hindu
                  Marriage Act, 1955, to set aside the decree and judgment made in passed in
                  H.M.O.P.No.1 of 2004 on the file of the Additional District Court (Fast Track
                  Court), Pudukottai, dated 26.09.2008


                                       For Appellant     :No Appearance
                                       For R1 – R3       :No Appearance
                                       For R4            :Mr.R.Narayanan

                 1/4
https://www.mhc.tn.gov.in/judis
                                                                             C.M.A.(MD)No.471 of 2011

                                                     JUDGMENT

When the Civil Miscellaneous Appeal was taken up for hearing on

20.12.2021, there was no representation for the appellant and therefore, the

matter was posted under the caption 'for dismissal' on 06.01.2022. Even

today, i.e., 06.01.2022 there is no representation for the appellant.

2. In view of the same, the Civil Miscellaneous Appeal is dismissed for

non prosecution. No costs. Consequently connected miscellaneous petition

is closed.

06.01.2022

Index :Yes/No Internet:Yes/No vsd

Note:In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.471 of 2011

To

1.The Additional District Court (Fast Track Court), Pudukottai,

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.471 of 2011

S.ANANTHI, J.

vsd

C.M.A.(MD)No.471 of 2011 and M.P(MD)No.2 of 2011

06.01.2022

https://www.mhc.tn.gov.in/judis